TUSHAR N PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. MR. Shivang Shukla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the opponents.

(2.) PRESENT application has been preferred by the applicants original petitioners for fixing early date of hearing of the main Special Civil Application.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and considering the controversy raised in the main Special Civil Application and as all the applicants are retired employees, Registry is directed to notify main petition being Special Civil Application No. 13399 of 2008 for final hearing in the third week of January, 2010. Rule is made absolute accordingly. No costs.